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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(h) in The Cash Transfer of Food Subsidy Rules, 2015

(h)"entitled quantity of foodgrains" means quantity of foodgrains to be distributed to eligible households under sub-section (1) of section 3 of the Act or quantity of foodgrains distributed by the State Government to other entitled households, if any, out of the 'tide over' allocation;